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Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,143 of 4,612

High Courts07 Jul 1999Dismissed

Krishan Vs The State of Haryana and Another

Punjab And Haryana At Chandigarh · (2000) 2 ILR (P&H) 254 : (1999) 3 RCR(Criminal) 497

Constitution of India, 1950 — Article 161, 226, 227, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433A, 482Penal Code, 1860 (IPC) — Section 302, 34
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High Courts07 Jul 1999Allowed

Angrez Singh Vs Haryana State

Punjab And Haryana At Chandigarh · (2000) 69 ECC 583 : (1999) 3 RCR(Criminal) 561

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15Penal Code, 1860 (IPC) — Section 363, 366
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High Courts07 Jul 1999

Ranjit Singh Vs Balkar singh

Punjab And Haryana At Chandigarh · (2000) 2 CivCC 504 : (2001) 2 CivCC 45 : (2001) 1 RCR(Civil) 573

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 7
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High Courts06 Jul 1999Dismissed

Radha Krishan Vs Amar Singh

Punjab And Haryana At Chandigarh · (1999) 123 PLR 360 : (1999) 2 RCR(Rent) 523

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
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